SAROJ YADAV Vs. STATE OF M P

JUDGEMENT

(1.) This is The first application for anticipatory bail under Section 438 of The Cr.P.C.

(2.) The applicant apprehends her arrest in connection with Crime No.189/2014, registered at P.S. Civil Line District Datia for The offence punishable under sections 323, 294, 506B/34, 452, 307 of IPC and Section 3 (1) 10 SC & ST (POA) Act.

(3.) As per prosecution story, The complainant Motilal lodged a report that he along with his broTher Lalaram sold The piece of land to accused Ashok Yadav, husband of The present applicant, Smt. Saroj Yadav. Rs. 34,00,000/ - were remained to be paid to The complainant Motilal. On 11.10.2014, when complainant Motilal went to Ashok Yadav to demand his money. Following this, on The next day at about 11 AM when Lalaram was at home, The accused Ashok Yadav, applicant Smt. Saroj and broTher -in -law of Ashok Yadav, Annu Yadav came to his house and knowing that he is a member of scheduled caste abused him and also insulted him by calling The caste name. They caught injured Lalaram, both accused Ashok Yadav and Annu Yadav and The present applicant beaten him by wooden stick. Ashok and Saroj said to have inflicted The injured on The leg, near left eye. When broTher of The complainant tried to save him Lalaram climbed to The terrace, The accused persons followed him and all The accused persons caught The injured Lalaram and thrown him from The terrace to The ground. At The time of incident, Rinku and Lalla Yadav were present, who saw The incident.